MANAGING DIRECTOR Vs. S. JAGGANNATHAN

JUDGEMENT

(1.) Issue notice to the respondent returnable by 26/4/2022 through Registered Post.

(2.) Heard on the application seeking for interim stay of the order dtd. 31/1/2022 passed by the learned Single Judge, in W.P.No.27352 of 2021.

(3.) The learned Advocate General appearing for the appellants/TASMAC submitted that, going beyond the scope of the Writ Petition, certain directions have been given by the learned Single Judge, after making observations regarding the running of Bar attached to TASMAC shop.